BHAGWANRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The present petition was initially instituted by late Bhagwanrao S/o Anantrao Chate challenging the communication dtd. 27/7/2016 by which his request for payment of pension and other retiral benefits was denied. During pendency of present petition, late Bhagwanrao Anantrao Chate unfortunately expired and his legal heirs are prosecuting the petition. For the purpose of convenience, we are referring late Bhagwanrao Anantrao Chate as the petitioner.

(3.) The petitioner claims to have worked as an Assistant Teacher in the respondent No. 4 school during the period from 20/3/1965 to 15/7/1967 on fixed pay. He tendered resignation to respondent No. 4 school and immediately joined respondent No. 5 school on 16/7/1967 as an Assistant Teacher again on fixed pay. He claims that on 1/11/1969, he was given a pay scale of Rs.105.00 125 and was thereafter granted yearly increments.